Atiullah Ansari & Ors vs The State Of Bihar on 15 May, 2013

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Patna High Court - Orders

Atiullah Ansari & Ors vs The State Of Bihar on 15 May, 2013

Bench: Dinesh Kumar Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.15827 of 2013
                 ======================================================
                 1. Atiullah Ansari
                 2. Amirullah Ansari@ Md. Amirullah Ansari
                 3. Sharfuddin Ansari
                 4. Md.Rayees@ Munna Mian
                 5. Mumtaz Alam
                 6. Md.Maqsood Alam
                 7. Noor Hasan Ansari
                 8. Rizwan Alam
                 9. Md.Bacchu
                 10. Md.Raut
                 11. Md.Mansoor Alam
                 12. Md.Idrish
                 13. Ziyaul Mian
                 14. Yakoob Ansari
                 15. Amanatullah@ Md. Amanatullah.
                 16. Aftab Alam @ Pappu @ Md. Mahtab Alam.
                 17. Nasarool Mian
                 18. Manzoor Ghani
                 19. Reyaz Mian
                 20. Md.Aftab @ Guddu
                 21. Md.Basir Mansoori.
                 22. Aslam Ansari

                                                                   .... ....   Petitioner/s
                                                Versus
                 1. The State Of Bihar

                                                      .... .... Opposite Party/s
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                 SINGH
                 ORAL ORDER

4   15-05-2013

Heard learned counsels for the petitioners and the State.

The petitioners are apprehending arrest in a case registered for the offences punishable under Sections 295A, 296, 353, 337 and 427/34 of the Indian Penal Code and Section 3(5) of the Prevention of Damage to Public Property Act.

The earlier anticipatory bail application was dismissed Patna High Court Cr.Misc. No.15827 of 2013 (4) dt.15-05-2013 2/2 for non-compliance of peremptory order but in pursuance to subsequently order of co-ordinate Bench dated 06.07.2012 passed in Cr. Misc. No. 37051 of 2011, the present application has been filed.

The accusation is of throwing bricks on the mob and when the administration tried to control then glass pans of the government vehicle was damaged.

It is submitted by learned counsel for the petitioners that the accusation is against the mob when settlement has been made between the communities. A statement has been made in para 12 of the petition that the petitioners have no criminal antecedent.

Considering the aforesaid facts, let the above named petitioners be released on anticipatory bail, in the event of arrest or surrender before the learned Court below within a period of 12 weeks from today, on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the learned Sub-divisional Judicial Magistrate, Sikrahna, Motihari in connection with Pakaridayal P.S. Case No. 77 of 2010, subject to the conditions as laid down under Section 438(2) Cr.P.C.

(Dinesh Kumar Singh, J) Amrendra/-

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Patna High Court - Orders